(1)The State Transport Authority shall meet at such times and at such places as the Chairman may appoint:(2)Not less than ten days notice shall be given of any meeting of State Transport Authority.(3)Two members shall constitute a quorum.(4)The Chairman, if unable to attend a meeting, shall nominate a member to act as Chairman at the meeting.(5)The Chairman or the acting chairman nominated under the preceding sub-rule shall have a second or casting vote.
